Zakkir Hussain vs Tata Motors Finance Ltd
2023 Latest Caselaw 3743 Ker

OP(C) NO. 2061 OF 2014              1

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
                   THE HONOURABLE MR.JUSTICE C.S.DIAS
    WEDNESDAY, THE 29TH DAY OF MARCH 2023 / 8TH CHAITHRA, 1945
                         OP(C) NO. 2061 OF 2014
PETITIONER/S:

    1     ZAKKIR HUSSAIN
          AGED 40 YEARS
          C/O.MUHAMMED KUNJU, 5/75 (8/86) ANAKKARANTAYYATHUPUTHEN
          VEEDU, MUKUNDAPURAM P.O., CHAVARA,KOLLAM - 691 583.
    2     SHAJEENA
          C/O.NAZEER, 5/75 (8/86), ANAKKARANTAYYATHUPUTHENVEEDU,
          MUKUNDAPURAM P.O., CHAVARA,KOLLAM - 691583.
          BY ADV SRI.C.K.ANWAR


RESPONDENT/S:

    1     TATA MOTORS FINANCE LTD
          REG.OFFICE 3RD FLOOR, NANAVATHI MAHALAYA, HOMIMODY
          STREET, FORT MUMBAI INTER ALIA OFFICE ATBUILDING A, 2ND
          FLOOR, LODHA - I, THINK TECHNOCAMPUS, NEAR VOLTAS, OFF
          POKHARAN ROAD - 2,THANE (W) 400607.
    2     THE MANAGER
          TATA MOTORS FINANCE LTD, TC 26/429, VANROSS
          ROAD,LEKSHMI BUILDING GROUND FLOOR, TRIVANDRUM -695039.
    3     NITHIN CHANDRA
          ARBITRATOR, PRASANTH APARTMENT, OPP IT MAIN GATESHOP
          NO.3, ADI SHANKARACHARYA MARG, POWAI,MUMBAI - 400076.
          BY ADVS.
          SRI.P.FAZIL
          SRI.M.S.UNNIKRISHNAN


     THIS OP (CIVIL) HAVING COME UP FOR ADMISSION ON 29.03.2023,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 OP(C) NO. 2061 OF 2014              2



                             JUDGMENT

The original petition is filed challenging Ext.P1 award

passed by a Sole Arbitrator.

2. Even though the original petition was filed as

early as on 03.09.2014, this Court has not passed any

interim order.

3. Today, when the original petition was taken up for

consideration, Sri.P.Fazil, the learned counsel appearing

for the respondents 1 and 2 submitted that the loan

account leading to the impugned proceedings has been

closed as early as on 12.09.2015. Therefore, nothing

further survives in this original petition.

In the light of the above submission, I dismiss the

original petition as infructuous.

Sd/-

C.S.DIAS, JUDGE okb/29.3.23 //True copy// P.S. to Judge